Section 59(3)(a) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

(a)by [the Government] [Substituted by Act X of 1996 for "His Highness".] on the ground of the existence of any infectious or contagious disease, or

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